Section 244 in Tamil Nadu District Municipalities Act, 1920
244. [ Government and market committees not to obtain licences and permissions. [This heading and section 244 were substituted for the original heading and section 244 by section 14 of the Madras District Municipalities (Third Amendment) Act, 1942 (Madras Act XXXVIII of 1942), re-enacted permanently with specified modifications by section 3 of and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).]
- Nothing in this Act or in any rule, by-law or regulation made thereunder shall be construed as requiring the taking out of any licence or the obtaining of any permission under this Act or any such rule, by-law or regulation in respect of any place in the occupation or under the control of the Central or the [State] Government or of a market committee established under the [Madras Commercial Crops Markets Act, 1933 (Madras Act XX of 1933)], or in respect of any [Government] [This word was substituted for 'Crown' by the Adaptation Order, 1950] property or of any property belonging to such market committee.]Keeping of Animals
